A.Balasubramanian vs R.Aruchamy Gounder
2023 Latest Caselaw 981 Mad

Citation : 2023 Latest Caselaw 981 Mad
Judgement Date : 24 January, 2023

Madras High Court

A.Balasubramanian vs R.Aruchamy Gounder on 24 January, 2023

                                                                                    A.S.No.128 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 24.01.2023

                                                          CORAM

                              THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                                   A.S.No.128 of 2021
                                                          and
                                                 C.M.P.No.7648 of 2021

                     A.Balasubramanian                                                  ..Appellant

                                                            Vs.

                     1.R.Aruchamy Gounder
                     2.A.Muthulakshmi
                     3.A.Shanmuga Sundaram
                     4.A.Chandrasekaran
                     ..Respondents



                                   Appeal filed under Order 41, Rule 1 read with Section 96 of
                     C.P.C., to allow the above Appeal Suit by setting aside the judgment and
                     decree dated 29.08.2019 passed in O.S.No.568 of 2014 on the file of the IV
                     Additional District & Sessions Court, Coimbatore.


                                     For Appellant                : Mr.K.Govi Ganesan

                                   For Respondents           : Mr.S.Mukunth
                                                              Senior Counsel
                                                              For M/s.Sarvabhauman Associates

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     A.S.No.128 of 2021




                                                        JUDGMENT

The learned counsel appearing on behalf of the appellant seeks

permission of this Court to withdraw the present Appeal Suit. In this regard,

the learned counsel for the appellant has sent a letter to the Registry, High

Court of Madras on 14.12.2022.

2. The learned counsel for the appellant has also made an

endorsement in the case bundle to withdraw the present Appeal Suit.

3. Based on the letter and recording the endorsement made by the

learned counsel for the appellant to withdraw the appeal suit, the Appeal

Suit stands dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition is closed.

24.01.2023 Index : Yes

kak